PRAJITBHAI GOPALBHAI BIRARI Vs. PRAJITBHAI GOPALBHAI BIRARI

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of rule for and on behalf of respondent - State.

(2.) The petitioner has filed this petition seeking to invoke inherent jurisdiction vested under Articles 226 and 227 of the Constitution of India and read with Sec. 482 of the Code of Criminal Procedure to release the muddamal vehicle i.e. Mahindra Bolero Pick up Bearing RTO Registration No. GJ-23-Y-1056 in connection with the FIR being CR. No.11822009210003 of 2021 registered with Chikhli Police Station, District- Navsari for the offence punishable under Ss. 11(D),(E) of the Prevention of Animal Cruelty Act, 1960 and under sec. 6(A)(1) of the Animal Preservation Act, 2011 and under Sec. 6(A)(4)(8)(4) of the Gujarat Animal Preservation (Amendment) Act, 2017.

(3.) Heard learned advocates for the parties